C482/1891/2022
2022 Latest Caselaw 3386 UK

                Office Notes,
             reports, orders or
SL.           proceedings or
      Date                                        COURT'S OR JUDGES'S ORDERS
No             directions and
             Registrar's order
              with Signatures
                                  C482 No. 1891 of 2022
                                  Hon'ble Sharad Kumar Sharma, J.

Mr. Mani Kumar, Advocate, for the applicant.

Mr. T.C. Agarwal, Deputy A.G., with Mrs. Lata Negi, Brief Holder, for the State of Uttarakhand.

In order to better elucidate his argument in relation to, as to whether, at all, a prior sanction is required for the purposes of submission of the chargesheet or taking of the cognizance in the light of the judgment relied by the learned counsel for the applicant, as reported in (2012) 3 SCC 64, Subramanian Swamy Vs. Manmohan Singh and another.

Learned counsel for the applicant seeks further time to make reference to the judgment in support of his contention.

Put up this C482 Application on 1st November, 2022.

(Sharad Kumar Sharma, J.) Dated 18.10.2022 Shiv